Section 274 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
274. Advance for purchase or construction of house.
(1)The Board may on application by a members, sanction an amount not exceeding Rs. 50,000/-as advance for the outright purchase of a house or for the construction of house. The beneficiary shall alongwith the application in Form No. XXIX produce such document as may be specified by the Board.(2)No advance under sub-rule (1) shall be sanctioned to those who do not have membership in the fund continuously for five years and having 15 years service for superannuation.(3)A completion certificate shall be submitted to Secretary of the Board within six months from the date of withdrawal of advance. The amount sanctioned as advance shall be recovered in equal instalments as may be fixed by the Board.
